SC: Valid Bareboat Charter Termination Extinguishes Demise Charter, Vessel Arrest Vacated  ||  SC: Absence of Train Ticket No Ground to Deny Compensation for Passenger’s Death  ||  Patna HC: Routine FIR Involvement alone cannot Deny Arms Licence without Safety Threat  ||  Chhattisgarh HC: WhatsApp Chats Proving Mental Cruelty cannot be Ignored on Evidence Grounds  ||  Delhi HC: Foreign Travel Restrictions must not Obstruct Pregnant Foreigner's Medical Care  ||  MP High Court: Article 227 Cannot Be Invoked to Quash Wife’s Conjugal Rights Proceedings  ||  Kerala High Court Issues Directions on Driver Profiling, Bus Regulation and Road Safety  ||  Delhi HC: Prior Permission for Foreign Travel Unjustified When Accused Was Never Arrested  ||  Air India Penalised Rs. 50K Over De-boarding Disabled Woman and Wheelchair Damage  ||  Delhi HC: Muslim Personal Law cannot Shield Sex with Minor Wife from POCSO Case    

Apex Court Pulls Up J&K Govt, Asks Why No Reply on NRI Businessman Wife's Plea Against His Detention - (16 Oct 2019)

CONSTITUTION

Apex Court has asked the Jammu and Kashmir administration as to why it has not filed a reply on a plea by the wife of a Malaysia-based NRI businessman challenging his detention following abrogation of provisions of Article 370 of Constitution of India. The Court observed that the matter relates to "personal liberty" and the J&K administration should have filed its reply on the plea.

Tags : APEX COURT   DETENTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved